Section 16(4A) in Tripura Value Added Tax Rules, 2005
(4A)[ Every registered dealer dealing in the items under 'Schedule -VIII' shall, within sixty days from the closing of the accounting year, submit before the Superintendent of Taxes, an annual statement of sales in Form - XLIII.] [Inserted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).]
